RAJESH DAYAL KHARE,J. - (1.) Heard learned counsel for the petitioners and learned A.G.A. for the State respondent.
(2.) The present habeas corpus petition has been filed quashing the order dated 10.4.2018 passed by Additional District Judge 4th, Budaun whereby corpus, petitioner no.1, has been sent to Nari Niketan.
(3.) Vide earlier order of this Court dated 10.7.2018 learned A.G.A. was directed to obtain instructions as it was contended on behalf of the petitioners that the corpus, who is major, is legally wedded wife of petitioner no.2 and is being illegally detained in Nari Niketan.;